SUMATI Vs. SARLA PURI

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure 1973 ('CrPC') seeking the setting aside of an order dated 29th June 2007 passed by the learned Additional Sessions Judge ('ASJ'), Delhi in Criminal (R) No. 2 of 2006 whereby the order dated 4th July 2007 passed by the learned Metropolitan Magistrate ('MM'), Delhi dismissing the criminal complaint of the respondent was reversed.

(2.) THE facts leading of the filing of the present petition are that the marriage between the Petitioner and son of the Respondent was solemnized on 11th March 1999. Consequent upon disputes between the parties that arose soon thereafter, the father of the Petitioner filed a complaint against the Respondent and her family members on 24th Jun 1999 in the Crime Against Women ('CAW') Cell Nanakpura. Ultimately an FIR No. 518 of 2000 under Sections 498 -A/406/34 IPC came to be registered at Police Station Shalimar Bagh against the Respondent and her family members.

(3.) BY an order dated 2nd March 2006 the learned MM, after going through the complaint as well as the pre -summoning evidence adduced by the Respondent, concluded that ingredients of Section 380/420 IPC were not even prima facie made out and accordingly dismissed the complaint.